Amar Dutt, J. - (1.) The petitioners who were convicted under the TADA Act as well as under Section 302, IPC, had applied for parole before Amarjeet Chaudhary. during inspection of Central Jail, Patiala on the ground that since the date of their conviction, they have not been granted any kind of leave.
(2.) Since the parole is granted on year to year basis, this petition is disposed of with the observation that in case the petitioners apply for parole afresh individually their applications be decided by the competent authority within six weeks from the date on which it is moved.;